Section 6(4) in Bombay Primary Education Act, 1947
(4)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908), the Judge shall not allow(a)any application to be compromised or withdrawn or(b)any pleadings in the proceedings to be altered or amended, unless he is satisfied that such application, alteration or amendment is bona-fide and not conclusive.
